(3)Any person failing to comply with the terms of such notice shall be punishable with imprisonment for a term up to six months or with a fine which shall not be less than five thousand rupees and more than ten thousand rupees or both and when non-compliance is a continuing one, with a further fine of one hundred rupees every day the first offence during which the non-compliance continues, provided that the offence under this Section shall not be deemed to be compounded unless the offender has paid all the charges and got the building regularised by following due procedure:Provided that the committee may, instead of requiring the alteration or demolition of any such building, accept by way of composition fee prescribed in the rules:[Provided further that the committee may, instead of requiring the alternation or demolition of any such building constructed in contravention of the provisions made under Section 203C to 203E of this Act, accept by way of composition fee as prescribed but such acceptance shall not be without the prior approval of the Director]. [Second proviso inserted vide Haryana Act No. 1 of 2001.]Provided further that if the violation of the building bye-laws is higher than the permissible limits under the rules, the building shall be demolished;[Provided further that the committee shall require a building to be demolished or altered so far as may be necessary to avoid contravention of a building scheme drawn up under Section 203.] [Substituted vide Haryana Act No. 14 of 2000.]
